HIMACHAL PRADESH STATE ELECTRICITY BOARD Vs. PRAKASH THAKUR

JUDGEMENT

(1.) Respondents as consumers having felt that there was deficiency in services by the appellants in not being provided requisite connection were forced to file complaint before the District Forum below, against the appellants.

(2.) There case was simple, that they had applied for the grant of 20 kv load for starting pre -cured Tyre Retreading Unit at Darlaghat. With a view to establish this unit they got the project report prepared. And after completion of all the formalities they applied for sanction of requisite load with the respondents. They also deposited the necessary fee payable in that behalf, alongwith furnishing the necessary details etc. finally on 2.5.1996 parties entered into an agreement for supply of 20 Kv load. They also signed document of additional condition of supply. After needful having been done, admittedly connection was released only for a period of 3 months that too for 7 Kv only. This was extended for a short while Thus released load of 7 Kv was of no use, as it would not meet the need of 20 kv. Fact remains that matter remained under correspondence between the different functionaries of the HP. State Electricity Board. One such communication Annexure R -4 was to the following effect: - "Himachal Pradesh State Electricity Board. No. DES/ER -3/96 -97 -977 -79 Dated:6 -11 -96. To The Executive Engineer. Electrical Division, HPSEB, Arki, Sub: No objection certificate.

(3.) Please refer to letter No. 181338(A) 96 -97 -12617 -21 dated 25.10.96 from the Executive Engineer Electrical Division, HPSEB, Bilaspur on the above cited subject vide which he has issued no objection certificate for release of 33 kv load in favour of M/s Darla Trade Partner during off peak load hours on 11 kv Namohal Darlaghat feeder.